Balmer Lawrie And Company vs Ravishankar Ramchandran And Anr
2024 Latest Caselaw 2488 Cal/2

Calcutta High Court

Balmer Lawrie And Company vs Ravishankar Ramchandran And Anr on 2 August, 2024

                                    1


                                                                                 OD-3

                   IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                            ORIGINAL SIDE

                                EC/193/2022
                                  GA/3/2024
                        BALMER LAWRIE AND COMPANY.
                                     VS
                     RAVISHANKAR RAMCHANDRAN AND ANR.


BEFORE:
The Hon'ble JUSTICE APURBA SINHA RAY
Date : 2nd August, 2024.
                                                                          Appearance:
                                                                 Ms. Sonal Shah, Adv.
                                                             Mr. Kushagra Shah, Adv.
                                                          Ms. Rittwika Banerjee, Adv.
                                                                 For the decree-holder.
                                                         Ms. Labanyasree Sinha, Adv.
                                                             For judgment debtor no.1.
                                                Mr. Soumya Chakraborty, Sr. Adv. [VC]
                                                         Mr. Triptimoy Talukdar, Adv.
                                                         Mr. Diptimoy Talukdar, Adv.
                                                           Mr. Dibyendu Ghosh, Adv.
                                                             For judgment debtor no.2.

                                                                                      .

THE COURT: Learned Counsel for the petitioner/judgment-debtor no. 2 has concluded his submission. Learned Counsel appearing for the judgment-debtor no. 1 commences her argument but does not conclude.

Learned Counsel for the judgment-debtor no. 1 and learned Counsel for the decree-holder have submitted before this Court that they will produce certain judicial authorities before this Court on point of law.

List this matter on 6th August, 2024 at 2 P.M.

[APURBA SINHA RAY, J.] dg/